LAWS(MPH)-2020-7-245

DEEPU Vs. STATE OF M.P

Decided On July 01, 2020
DEEPU Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) I.A.No.6529/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) I.A.No.6529/2020 stands disposed of.

(3.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.